In Re : Death Of Sanitation Workers vs Chief Secretary And Others .... ... on 10 May, 2021

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Orissa High Court

In Re : Death Of Sanitation Workers vs Chief Secretary And Others .... ... on 10 May, 2021

Bench: K.R. Mohapatra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    W.P.(C) No.14589 of 2021




            In Re : Death of Sanitation Workers         ....              Petitioner
                                                                  Ms. Pami Rath
                                                                Mr. B.P. Tripathy
                                                                  Amicus Curiae

                                           -versus-
            Chief Secretary and Others                  ....       Opposite Parties
                            Mr. M.S. Sahoo, Additional Government Advocate
                                                Mr. Debasis Nayak, Advocate
                                                    for Opposite Party (CMC)
                                              Mr. Parnoy Mohanty, Advocate
                                                    for Opposite Party (BMC)
                                         Mr. Partha Sarathi Nayak, Advocate
                                for Opposite Party (LC Infra Project Pvt. Ltd.)

                       CORAM:
                       THE CHIEF JUSTICE
                       JUSTICE K.R. MOHAPATRA
                                         ORDER

Order No. 10.05.2021

03. 1. This matter is taken up by video conferencing mode, in the Vacation Court.

2. Mr. P. Mohanty, learned counsel appearing for the Commissioner, Bhubaneswar Municipal Corporation (BMC) states that their affidavit is ready and will be filed within a week.

3. The affidavits stated to have been already filed on behalf of the Commissioner, Cuttack Municipal Corporation (CMC) and the State of Odisha be placed record. Copies of all affidavits be served on both the learned Amicus Curiae (AC).

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4. Mr. P.S. Nayak, learned counsel appearing for the LC Infra Project Pvt. Ltd. States that he will file an affidavit within two weeks.

5. Mr. Tripathy, learned Amicus Curiae points out that the incident in Cuttack involved one Mr. Deepak Nayak to whom the task was outsourced. He will provide the address of the said Mr. Nayak to the Registry of this Court telephonically to enable service of notice upon the said individual returnable on the next date.

6. List on 24th May, 2021.

7. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No.4587, dated 25th March, 2020 as modified by Court's Notice No.4798, dated 15th April, 2021.

(Dr. S. Muralidhar) Chief Justice (K.R.Mohapatra) Judge S.K. Jena/P.A. Page 2 of 2

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